Section 15(d) in The Goa, Daman and Diu Land Revenue (Disposal of Government Lands) Rules, 1971
(d)the occupancy price, if any, payable by the grantee under rule 14 shall be paid in such annual instalments not exceeding-(i)twelve, if the grantee is a person belonging to a backward class, and(ii)six, in any other case, as may be fixed by the Collector.
